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[Cites 0, Cited by 1] [Section 72(2)] [Section 72] [Entire Act]

State of Himachal Pradesh - Subsection

Section 72(2)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)[ a claim by the society for any debt or demand due to it from a member or an employee, or the nominee, heir or legal representative of a deceased member or an employee, whether such debt or demand be admitted or not;] [Substituted vide Act No. 13 of 1981 (Sec. 6).]